Punjab-Haryana High Court
Rameshwar Dass vs Som Nath on 14 July, 2014
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.441 of 1986 (O&M)
Date of decision: July 14, 2014.
Rameshwar Dass
... Petitioner
v.
Som Nath
... Respondent
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: None.
Dr. Bharat Bhushan Parsoon, J. (Oral):
The learned counsel whose names are indicated in the list have not turned up to represent the parties.
There is no intimation about the status of the case. In the considered view of this Court, no purpose will be served by keeping the present case pending. This case is ordered to be treated as a disposed of case and deleted from the list of pending cases.
However, liberty is given to the parties to make an appropriate application along with the complete record of the case if still there is any surviving cause.
[Dr. Bharat Bhushan Parsoon] July 14, 2014. Judge kadyan Kadyan Vinod Kumar 2014.07.15 11:32 I attest to the accuracy and integrity of this document Chandigarh